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[Cites 0, Cited by 123] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Protection of Women from Domestic Violence Act, 2005

(1)A breach of protection order, or of an interim protection order, by the respondent shall be an offence under this Act and shall be punishable with imprisonment of either description for a term which may extend to one year, or with fine which may extend to twenty thousand rupees, or with both.